Tribunals and Commissions02 Dec 2021Dismissed
M/s. Airen International Limited Vs M/s. Expert Industries Pvt. Ltd
National Company Law Tribunal · (2021) 12 NCLT CK 0016
Insolvency & Bankruptcy Code, 2016 — Section 5(21), 9, 59(8), 59(9)
COURT ARCHIVE
National Company Law Tribunal judgments, 2021
1,568 judgments · page 3 of 79
Tribunals and Commissions02 Dec 2021Disposed Of
Palak Swapnil Desai, Bombay Sales Agency Vs JSK Marketing Limited
National Company Law Tribunal · (2021) 12 NCLT CK 0001
Insolvency and Bankruptcy Code, 2016 — Section 7, 33, 33(1)(a), 33(2)
Tribunals and Commissions01 Dec 2021Disposed Of
Alcock Ashdown(Gujarat) Ltd Vs
National Company Law Tribunal · (2021) 12 NCLT CK 0019
Insolvency and Bankruptcy Code, 2016 — Section 12
Tribunals and Commissions01 Dec 2021Dismissed
MKM Technologies Pvt Ltd Vs Leel Electricals Ltd
National Company Law Tribunal · (2021) 12 NCLT CK 0018
Insolvency and Bankruptcy Code, 2016 — Section 9
Tribunals and Commissions01 Dec 2021Disposed Of
Sidhivinayak Financial Services Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0015
Insolvency & Bankruptcy Code, 2016 — Section 59, 59(8), 59(9)Companies Act, 2013 — Section 18Income Tax Act, 1961 — Section 178
Tribunals and Commissions01 Dec 2021Allowed
Information Interface India Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0014
Company Act, 2013 — Section 13(2), 230, 231, 232
Tribunals and Commissions01 Dec 2021Disposed Of
M/s. Balussery Polymers Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0013
Company Act, 2013 — Section 66, 133National Company Law Tribunal (Procedure for reduction of share capital of the Company) Rules, 2016 — Rule 3(1)(iii), 3(3)
Tribunals and Commissions01 Dec 2021Disposed Of
Indarma Prime Industries Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0012
Company Act, 2013 — Section 66, 133
Tribunals and Commissions01 Dec 2021Allowed
Tenneco Automotive India Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0011
Company Act, 2013 — Section 66, 66(5), 133
Tribunals and Commissions01 Dec 2021Disposed Of
Caspian Impact Investments Pvt Ltd Vs Farmers Pulse Pvt Ltd
National Company Law Tribunal · (2021) 12 NCLT CK 0010
Tribunals and Commissions01 Dec 2021Disposed Of
J J Automotive Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0006
Company Act, 2013 — Section 230, 230(5), 230(6), 231, 232, 232(3)Companies (Compromises, Arrangements and Amalgamations) Rules, 2016 — Rule 16(1)
Tribunals and Commissions01 Dec 2021Disposed Of
Madanco Trexim Private Limited Vs Registrar of Companies
National Company Law Tribunal · (2021) 12 NCLT CK 0005
Company Act, 2013 — Section 230(1), 230(5), 230(6), 232(1), 232(3)
Tribunals and Commissions01 Dec 2021Disposed Of
Ask Energy Solutions Pvt Ltd Vs Shri Saikrupa Sugar & Allied Industries Limited
National Company Law Tribunal · (2021) 12 NCLT CK 0004
Insolvency and Bankruptcy Code, 2016 — Section 7, 12A, 60(5)Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Persons) Regulations, 2016 — Regulation 30A, 30A(3)
Tribunals and Commissions30 Nov 2021Allowed
M/s Tuberose Products India Pvt. Ltd. Vs Mak Medicals Pvt. Ltd. & Anr.
National Company Law Tribunal · (2021) 11 NCLT CK 0246
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 5(6), 9(5)(2)(d), 9(5)(ii)(b), 9(5), 14(1), 14(1)(a) to (d), 17 and 19Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rules, 2016
Tribunals and Commissions30 Nov 2021Allowed
Mohit Kalkhande Vs M/s Set Sanayi Elektrik-Tesisat Taahut Ve Ticaret India Private Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0247
Insolvency and Bankruptcy Code, 2016-Section 3(6), 3(11), 3(12), 4, 8, 9, 9(3)(b), 9(5), 14, 14(1)(a), (b), (c) & (d)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Application to Adjudicating Authority) Rule, 2016
Tribunals and Commissions30 Nov 2021Allowed
Ms. Neha Jain Vs Pebble Glossy Metals Private Limited
National Company Law Tribunal · (2021) 11 NCLT CK 0248
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 9 (3) (b), 9 (3) (c), 9 (5), 14 (1), 14(2), 14(3), 14(4)Insolvency and Bankruptcy (Application to Adjudicating Authority) Rules, 2016-Rule 6Insolvency and Bankruptcy Board of India (Insolvency Resolution Process for Corporate Person) Regulations, 2016-Regulation 6
Tribunals and Commissions30 Nov 2021Allowed
State Bank Of India Vs Vemuri Ramkoteshwar & Anr.
National Company Law Tribunal · (2021) 11 NCLT CK 0249
Insolvency of Bankruptcy Code, 2016-Section 95, 7, 99, 100, 101, 103, 102(2), 105, 106, 106(3), 106(1), 107, 109, 110, 111, 112, 208Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)SARFAESI Act, 2002
Tribunals and Commissions30 Nov 2021Allowed
State Bank Of India Vs Kolli Venkata Raja Sekhar & Anr.
National Company Law Tribunal · (2021) 11 NCLT CK 0250
Insolvency and Bankruptcy Code, 2016-Section 7, 95, 99, 100, 101, 102(2), 103, 105, 106, 106(3), 107, 109, 110 and 111, 112, 208SARFAESI Act, 2002Insolvency & Bankruptcy (Application to Adjudicating Authority for Insolvency Resolution Process for Personal Guarantors to Corporate Debtor) Rules, 2019-Rule 7(2)
Tribunals and Commissions30 Nov 2021Allowed
M/s. Mahesh Hardware & Pipes Pvt. Ltd. Vs M/s. Jains & Alliance Palm Ventures Pvt. Ltd.
National Company Law Tribunal · (2021) 11 NCLT CK 0251
Insolvency and Bankruptcy Code, 2016-Section 9, 8, 14, 14(3), 15, 17, 18, 20, 21, sub-section (1) of Section 31, 33I&B (Application to Adjudicating Authority) Rules, 2016-Rule 6Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002
Tribunals and Commissions30 Nov 2021Disposed Of
Assam Company India Ltd. Vs Srei Infrastructure Finance Ltd. Vs Principal Chief Commissioner Of Income Tax, New Delhi & Ors.
National Company Law Tribunal · (2021) 11 NCLT CK 0252
Insolvency and Bankruptcy Code, 2016-Section 7, 14, 60(5)(c)NCLT Rules, 2016-Rule 11Income Tax Act, 1961-Section 143(3)